- (1.) Heard learned counsel for the review applicant and the learned standing counsel.
(2.) It has been submitted by the learned counsel for the review applicant that the present special appeal has been dismissed by this court by its order dated 24.4.2017 relying upon a judgment rendered by the Division Bench of this Court in the case of Hukumdar Tiwari vs. Inspector General of Police, 2010 1 ESC 659.
(3.) The order of the Division Bench which has been relied upon in the special appeal, is not applicable in the case of the petitioner.;